BANWARI SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(3.) Applicant has been arrested on 11.08.2019 by Police Station Dimni district Morena in connection with Crime No.160 of 2019 registered in relation to the offence punishable u/S.399, 400 and 402 of IPC , 25,27 of the Arms Act and 11,13 of MPDVPK Act.